MUNIVENKATAMMA Vs. P DODDABAYYANNALABIC

JUDGEMENT

(1.) Though appeal is listed for admission, it is taken up for final disposal with the consent of learned Advocates appearing for parties.

(2.) Having heard the learned Advocates appearing for parties, this Court is of the considered view that following substantial questions of law would arise for consideration:

(3.) Parties are referred to as per their ranking before trial Court.